Section 17 in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
17. Examination of creditor and debtor.
- In an application for the adjustment of debts if the amount of the creditor's claim is disputed, the Court, shall, when taking accounts, examine both the creditor and the debtor as witnesses, unless for reasons to be recorded, the Court, deems it unnecessary so to do.
